Rahas Bihari Rout vs State Of Odisha & Others .... Opposite ...
2025 Latest Caselaw 3318 Ori

Orissa High Court

Rahas Bihari Rout vs State Of Odisha & Others .... Opposite ... on 11 August, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    WP(C) No.20556 of 2025

             Rahas Bihari Rout             ....                               Petitioner
                                                                Represented by Adv.-
                                                                Mr. T.K. Biswal, Adv.
                                                -versus-
             State of Odisha & others      ....                          Opposite Parties
                                                                Represented by Adv.-
                                                               Mr. U.C. Behura, AGA
             CORAM:
                            JUSTICE DIXIT KRISHNA SHRIPAD
                                                  ORDER

11.08.2025 Order No.

01. Petitioner has scripted his main prayer as under:

"iii) Issue a writ of Mandamus directing 0pp. Parties to grant 3rd MACP benefits to the petitioner's as per the Finance Department resolution dated 06.02.2013 read with the judgment pronounced in O.A. No. 1668/2017 disposed of on 09.10.2018, W.P. (C) No. 6698/2020 disposed of on 13.03.2020 and SLP (C) No-.-

15573/2020 disposed of on 04.01.2021 and the letter of Directorate of Secondary Education dated 14.07.2022 by computing the entire period of service rendered during the pre-taken over period w.e.f. receiving of grant."

2. On being asked whether the petitioner precedes the presentation of a representation, learned counsel for the petitioner submits that he would advice his client to give one within two weeks and a direction be issued to consider the same within next eight (8) weeks. With this proposal learned AGA-Mr. Behura appearing for the opposite parties is agreeable.

In the above circumstances and with the above observations, writ petition is disposed off. All contentions are kept open.

It hardly needs to be stated that the subject representation in contemplation shall be considered in terms of Apex Court decision in Special Leave to Appeal (C) No.(s). 15573 of 2020 (The State of Odiaha & others v. Ashok Kumar Mohapatra).

Now, no costs.

Web copy of this order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Prasant

Signed by: PRASANT KUMAR SAHOO Designation: Personnal Assistant Reason: Authentication Location: Orissa High Court Date: 11-Aug-2025 19:28:32